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Section 30 — Fraudulent enrolment.

The Assam Rifles Act, 2006
Any person subject to this Act who knowingly attempts to get enrolled or enrolls any other person who does not fulfil the conditions enabling him to be enrolled, shall, on conviction by the Assam Rifles Court, be liable to suffer imprisonment for a term which may extend to five years or such less punishment as is in this Act mentioned.

Official Hindi (PDF) ↗

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